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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

(a)The application presented under sub-rule (2) of Rule 62 shall contain a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers in a record of settlement or survey, the specification of such boundaries or numbers and the specification of the Judgement-debtor's share or interest in such property to the best of the belief of the decree-holder and so far as he has been able to ascertain it.